High Courts13 Dec 1982Allowed
Miss Krishna Kaveri Patnaik Vs Director of Medical Education and Training-cum-Chairman M.B.B.S., Selection Board and Others
Orissa High Court · AIR 1983 Ori 182
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Orissa High Court judgments
32,428 judgments · page 1,348 of 1,622
High Courts13 Dec 1982Dismissed
Nityananda Guru and Vs State of Orissa and Others
Orissa High Court · AIR 1983 Ori 54 : (1983) 55 CLT 41
Constitution of India, 1950 — Article 245, 31BOrissa Land Reforms Act, 1960 — Section 3, 37, 37B
High Courts10 Dec 1982Dismissed
Sarat Chandra Panda Vs Hari Das and Others
Orissa High Court · AIR 1983 Ori 196 : (1983) 55 CLT 95
Specific Relief Act, 1963 — Section 36
High Courts09 Dec 1982Allowed
Sadhu Das and Another Vs Kaluni Bewa
Orissa High Court · (1983) 55 CLT 63
Criminal Procedure Code, 1973 (CrPC) — Section 14(6), 145, 366, 482
High Courts07 Dec 1982
Dr. Bimal Chandra Kar Vs State of Orissa and Another
Orissa High Court · (1983) 55 CLT 1
Constitution of India, 1950 — Article 16, 226, 309Orissa Medical and Health Services (Promotion to Senior Teaching Posts in Medical Colleges) Rules, 1970 — Rule 4Orissa Medical and Health Services (Recruitment and Promotion to Teaching Posts in the Medical Colleges) Rules, 1973 — Rule 11, 2, 5, 5(1), 5(2)
High Courts06 Dec 1982Partly Allowed
The Land Acquisition Officer Vs Tarini Charan Patnaik and Others
Orissa High Court · AIR 1983 Ori 98
Land Acquisition Act, 1894 — Section 23
High Courts03 Dec 1982Allowed
Md. Mirza Vs State of Orissa
Orissa High Court · (1983) 55 CLT 38
Penal Code, 1860 (IPC) — Section 201, 302
High Courts24 Nov 1982Dismissed
Dipak Kumar Parija Vs Chancellor, Utkal University and Others
Orissa High Court · AIR 1983 Ori 101 : (1983) 55 CLT 102
Utkal University Act, 1966 — Section 10(1), 11(1), 9(1)
High Courts23 Nov 1982
Ichhabati Mohanty and Another Vs Bishnu Charan Paital and Others
Orissa High Court · AIR 1983 Ori 59
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts22 Nov 1982Allowed
Miss. Shantipriya Kar Vs Director of Public Instruction (Schools) and Others
Orissa High Court · (1983) 55 CLT 132
Constitution of India, 1950 — Article 226 , 311(2)Penal Code, 1860 (IPC) — Section 34, 341, 353, 506
High Courts22 Nov 1982Dismissed
Sankar Adabaria Vs Chaturbhuj Patel and Others
Orissa High Court · (1983) 56 CLT 19
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(6)
High Courts17 Nov 1982
Commissioner of Income Tax Vs K. Satyanarayan Murty
Orissa High Court · (1984) 147 ITR 140
Income Tax Act, 1961 — Section 171
High Courts17 Nov 1982
Commissioner of Income Tax Vs Jagabandhu Roul
Orissa High Court · (1984) 145 ITR 153
Income Tax Act, 1961 — Section 254, 254(2), 271(1), 274(2)
High Courts17 Nov 1982
Commissioner of Income Tax Vs K. Satyanarayana Murty
Orissa High Court · (1983) 12 TAXMAN 215
Income Tax Act, 1961 — Section 171, 256(1), 64, 64(1)(ii)
High Courts16 Nov 1982
Sahu Trading Co. Vs State of Orissa
Orissa High Court · (1983) 54 STC 122
Orissa Sales Tax Act, 1947 — Section 12(5), 24(1)Orissa Sales Tax Rules, 1947 — Rule 27(2)(i)
High Courts10 Nov 1982Allowed
Board of Management, Nayagarh Co-operative Land Development Bank Ltd. and Another Vs Deputy Registrar, Co-operative Societies
Orissa High Court · AIR 1983 Ori 105
High Courts10 Nov 1982Allowed
Kulamani Kar and Others Vs Orissa Land Reforms Tribunal-cum-Subordinate Judge and Others
Orissa High Court · AIR 1983 Ori 63 : (1983) 55 CLT 537
Limitation Act, 1963 — Section 5Orissa Land Reforms (Amendment) Act, 1969 — Section 57A, 57A(3)
High Courts09 Nov 1982Dismissed
Partha Sarathi Guru and Others Vs Utkal University and Others
Orissa High Court · AIR 1983 Ori 66 : (1983) 55 CLT 53
Constitution of India, 1950 — Article 226Utkal University Act, 1966 — Section 10, 4
High Courts04 Nov 1982Allowed
Baruna Giri and Others Vs Rajakishore Giri and Others
Orissa High Court · AIR 1983 Ori 107 : (1983) 55 CLT 77
Limitation Act, 1963 — Article 54, 64, 65Stamp Act, 1899 — Section 29Transfer of Property Act, 1882 — Section 53A, 54, 55(1)
High Courts04 Nov 1982Dismissed
Dhruba Sahu (dead) and after him Nalumoni Sahu and Another Vs Paramananda Sahu
Orissa High Court · AIR 1983 Ori 24 : (1982) 54 CLT 560
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 123, 3